Section 61A(iii) in The Assam Co-operative Societies Act, 1949
(iii)The officer or any other member of the paid staff of the financing bank undertaking such inspection, shall, at all reasonable times, have access to the books of account, documents, securities cash and other properties belonging to or in the custody of the co-operative society inspected by him, and shall also be supplied by such society such information statements and returns as may be required by him to assess the financial conditions of the society and the safety of the financial assistance to be made to the society or already made to it.
